SAJID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned AGA for the State, Shri Umair Mahmood, learned counsel for the opposite party no.2 and perused the record.

(2.) This application under Sec. 482 CrPC has been filed by the applicants with the prayer to quash the order dated 29/9/2021 and entire proceedings of Complaint Case No. 42 of 2020, under Ss. 452, 376, 511, 323, 506 IPC and Sec. 7/8 of POCSO Act, Police Station Dhampur, District Bijnor, pending in the court of Additional Sessions Judge/ Special Judge (POCSO Act), Bijnor.

(3.) At the very outset, learned counsel for the applicants has made a statement at the bar that he does not want to press other prayers made in the application and has confined his prayer only to the relief that in case, applicants move an application for bail before the court below, their bail application be considered and disposed of at the earliest.